R. ILAYARAJA Vs. COMMISSIONER, EMPLOYMENT EXCHANGE

JUDGEMENT

(1.) THE petitioner passed Diploma in Fine Arts and registered his name in the District Employment Office, Salem on 21.12.1990, seeking employment as Drawing Teacher. His registration got transferred from Salem to Thanjavur in 1994. The petitioner periodically renewed his name and he lastly renewed in the month of February 2003.

(2.) WHILE so, the petitioner received an appointment order dated 15.02.2005 from the 4th respondent to the post of Junior Drawing Teacher at Government High School, Kannukudi West, Thanjavur District. However, he could not join owing to ill health and other family reasons.

(3.) ULTIMATELY , the second respondent passed the impugned order dated 25.02.2011 stating that the petitioner could not renew his name in the employment exchange. The petitioner has filed the writ petition, seeking to quash the order dated 25.02.2011 of the second respondent and sought for direction to third respondent to renew his registration and bring his name in the live register and to grant seniority to the petitioner from the date from 21.12.1990, the date of original registration.